Delhi High Court - Orders
Mohd. Nadeem vs The State (Nct Of Delhi) & Anr on 29 May, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2305/2019
MOHD. NADEEM ..... Petitioner
Through: Mr. Sameer Chandra and Mr. Afnan
Saleem, Advocates.
versus
THE STATE (NCT OF DELHI) & ANR ..... Respondents
Through: Mr. Satish Kumar, APP for the State.
Mr. Parmesh Bali, Advocate for R-2.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 29.05.2023 CRL.M.A.15068/2023 (for withdrawal of the petition)
1. By way of present application under Section 482 of the Code of Criminal Procedure, 1973 („Cr.P.C.‟), the petitioner seeks permission to withdraw the petition.
2. In view of the reasons stated, the application is allowed.
CRL.M.C. 2305/20193. The present petition stands dismissed as withdrawn.
4. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J MAY 29, 2023/kss Click here to check corrigendum, if any This is a digitally signed order.
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